SHYAM LAL Vs. LAXMI NARAYAN

JUDGEMENT

(1.) Learned counsel for the parties state that the parties have settled their dispute outside the court and arrived at the compromise which may be taken on record and the appeal be disposed of in terms of the said compromise.

(2.) Mr. Vimal Kumar son of the appellant Shyam Lal, and Shri Laxminarain, the respondent, are present in the court. The compromise application is signed by the appellant Shyam Lal and the respondent Laxminarain, whose signatures have been identified by the learned counsel for the parties.

(3.) It is agreed by the plaintiff-respondent Laxminarain that he has no objection if the Registered sale-deed dated 2.7.98 is declared null and void as he has received Rs. 9,000/- in cash and the Demand Draft No. 069671 dated 13.1.2012 of Rs. 1,16,000/- today.